PRAVEEN LALWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant Criminal Misc. Petition is under Sec. 482 of CrPC for quashing of order dtd. 29/6/2024 passed by learned Metropolitan Magistrate No. 4, Jodhpur in Criminal Original Case No. 1979/2023, vide which learned Court below issued an arrest warrant against the petitioner.

(2.) Briefly speaking the relevant facts as pleaded in the petition are as follows: On 31/8/2017, a complaint was filed by the complainant for registration of an FIR under Sec. 156(3) Cr.P.C. against Praveen Lalwani @ Deepak. Allegedly, the accused was developing constructing a building at Pal Road, Jodhpur. The complainant booked a 2 BHK flat and deposited Rs.13,00,768.00 but no document of any allotment was provided. The building also remained incomplete. The complainant when asked a refund, was pushed out of office of the builder company when he approached for the return of the money.

(3.) In the aforesaid backdrop, I have heard learned Counsel for the petitioner and the learned Public Prosecutor and perused the case file.